(1.) Heard Shri D. Julius Riamei, learned Advocate appearing for the petitioners; Shri S. Thoi Thoi Meitei, learned Advocate appearing for the private respondents and Shri N. Kumarjit, learned AG appearing for the State respondents.
(2.) Since the above two writ petitions have arisen out of similar set of facts, both are jointly considered and disposed of by this common judgment and order.
(3.) ***